Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Rajasthan - Subsection Section 17(iii) in The Rajasthan Judicial Service Rules, 2010 (iii)the upper age limit in the case of widow/divorced women shall be upto 45 years.
